MANOJ KUMAR GARG,J. - (1.) The present misc. petition under Section 482 Cr.P.C. has been filed by the petitioner against the order dated 01.02.2021 passed by the learned Sessions Judge, Sirohi and affirmed the order dated 04.09.2019 passed by learned Addl. Chief Judicial Magistrate, Sheoganj, Distt. Sirohit whereby the learned Magistrate took cognizance against the petitioner for offence under Sections 384, 504 and 506 of IPC and Later on issued arrest warrant against him.
(2.) Counsel for the petitioners made a limited prayer that after through investigation police submitted a final report in this case and learned trial court took cognizance against the petitioners and issued arrest warrant against them. Therefore, arrest warrant so issued against the petitioners may be converted into bailable warrant and the petitioners are ready to appear before the trial court.
(3.) Learned Public Prosecutor as well as counsel for the respondent No.2 opposed the prayer made by the petitioners.;